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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(7) in The Estates Partition Act, 1897

(7)[ A direction in force immediately before the commencement of part III of the Government of India Act, 1935 that an Estate Partition Fund shall be formed in any district shall, after that date, have effect as if it were a direction that an Estate Partition Account should be kept in that district] [Inserted by A.L.O.]